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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(2) in Kerala Insolvency Act, 1955

(2)The Court may, from time to time, make such allowance as it may think just to the insolvent out of his property for the support of himself and his family, or in consideration of his services if he engaged in winding up his estate; but any such allowance may, at any time, be varied or determined by the Court.